Section 5 in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
5. Powers and functions of the Vice-Chancellor.
(1)(a)The Vice-Chancellor shall be ex-officio Chairman of the Academic Council and the Finance Committee.(b)The Vice-Chancellor shall chair the meetings of the General Council, in case Chancellor is unable to do so.(2)The Vice-Chancellor shall be entitled to be present at and address meeting of any other authority or any other body of the University but shall not be entitled to vote unless he/she is a member of such authority or body.(3)It shall be the duty of the Vice Chancellor to ensure compliance of directions issued by Chancellor from time to time and to see that the Act, the Statutes, the Ordinances and the Regulations are duly observed. He / She shall have all the powers to ensure such observance.(4)The Vice Chancellor shall exercise control over the affairs of the University and shall give effect to the decision of all the authorities of the University.(5)The Vice-Chancellor shall be empowered to grant leave to any officer of the University and make necessary arrangement for the discharge of the functions of such officer during his absence.(6)The Vice-Chancellor shall have all the powers necessary for the proper maintenance of discipline in the University and he may delegate any such power to such officer or officers as he may deem fit.(7)The Vice-Chancellor shall grant leave of absence to any employee of the University in accordance with the Rules and, if so decides, may delegate such power to another officer of the University.(8)The Vice-Chancellor shall have the power to convene or cause to be convened the meeting of the General Council, with the approval of Chancellor, and the meetings of the Board of Governors, with the approval of Chairman Board of Governors.(9)The Vice-Chancellor shall have the power to make short term appointment, for a period not exceeding six months of such persons as he may consider necessary for the functioning of the University and bring to the notice of the Board of Governors in the next meeting.(10)The Vice-Chancellor may appoint committees or- sub-committee by whatever name called, of members of the staff to manage such activities as he may deem fit and/or otherwise authorise any officer of the university to appoint such committees.(11)The Vice-chancellor shall participate or nominate members of staff to participate in national conferences and in international conferences in the area of interest to the university.(12)The Vice-Chancellor shall draw, make, accept, and endorse cheques, notes or other negotiable instruments for the purpose of the university in terms of delegation by the Board of Governors.(13)The Vice-Chancellor may re-delegate some of his powers to any of his subordinates not below the rank of Professor and equivalent and bring to the notice of the Board of Governors in the next meeting.(14)The Vice-Chancellor may exercise such other powers as may be assigned to him by the Act, Statutes and Ordinances.
